Supreme Court - Daily Orders
Amad Noormamad Bakali vs The State Of Gujarat on 3 February, 2020
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
ITEM NO.1 COURT NO.11 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1000/2012
AMAD NOORMAMAD BAKALI Appellant(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(OFFICER REPORT FOR DIRECTIONS TO BE LISTED BEFORE HON'BLE JUDGE-
IN-CHAMBER IN CRIMINAL APPEAL NO. 1000 OF 2012. )
Date : 03-02-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
[IN CHAMBER]
For Appellant(s) Yadunandan Bansal,Adv
Ravinder Kumar Singh, Adv
Mr. Atul Garg
Mr. Abhijat P. Medh, AOR
For Respondent(s) A.Rajarajan,Adv
Mr. Sanjeev K. Choudhary, Adv
A.P. Mayee, Adv
Ms. Alka Agrawal, Adv
Ms. Hemantika Wahi, AOR
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to do the needful.
(MANASWINI DEVI SHARMA) Signature Not Verified (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Digitally signed by Manaswini Sharma Date: 2020.02.07 15:04:38 IST Reason: